Section 491(1) in The Mumbai Municipal Corporation Act, 1888
(1)Whenever under this Act, or any regulation or by-law made under this Act, the expenses of any work executed or of any measure taken or thing done by or under the order of the Commissioner [or the General Manager] [These words were inserted by Bombay 48 of 1948.] or of any municipal officer empowered under section [68 [* * *] [This was substituted for the figures 68 by Bombay 48 of 1948, Section 50(ii).] ] in this behalf are payable by any person, the same shall be payable on demand.
